RELIANCE GENERAL INSURANCE CO. LTD. Vs. KAMLA DEVI

JUDGEMENT

(1.) Heard Shri S.K.Mehrotra, learned counsel for the appellant, Shri Shrish Chandra Kesarwani, learned counsel for the claimantsrespondents and Shri Pradyumn Kumar, learned counsel for the respondent No.7.

(2.) This first appeal from order arises out of the award dtd. 29/5/2015 handed down by the Motor Accident Claims Tribunal/District Judge, Etah in M.A.C.P. No.169/2011 (Smt. Kamla Devi and others v. Jagjeet Singh and another) awarding the compensation of Rs.10,76,000.00 with a simple interest at the rate of 9% per-annum from the date of filing of the petition till actual payment.

(3.) The instant appeal has been filed by the insurance company assailing the award.